Central Information Commission
Mr.Jamuna Prasad vs Department Of Atomic Energy on 24 October, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2011/001918/15285
Appeal No. CIC/SG/A/2011/001918
Relevant facts emerging from the Appeal:
Appellant : Mr. Jamuna Prasad
52/203, Sector - 5,
Pratap Nagar, Sanganer,
Jaipur - 302033.
Respondent : Mr. R. K. Purohit
PIO & Scientific Officer (H) Department of Atomic Energy, Atomic Minerals Directorate for Exploration & Research.
AMB Complex, Begumpet,
Hyderabad 50016
RTI application filed on : 12-03-2011
PIO replied on : 11-04-2011
First Appeal filed on : 27-04-2011
First Appellate Authority order of : 24-05-2011
Second Appeal received on : 11-07-2011
Information Sought:
1. Civil Engineering powers delegated by competent authority to the following authorities/officers of western Region AMD, Jaipur.
(a) Regional Director
(b) Dy. Regional Director
(c) Sh. G. S. Sharma as In-charge of ESG Section..
2. Rules/criteria for re-designating a Scientific Officer to the In-charge/Head of ESG/Engineering Services Section of AMD and also the copy of office orders issued by competent authority for the present In-charges/Heads of ESG/Engineering Services Sections of all Regional Offices as well as Head Quarter of Atomic Minerals Directorate for Exploration and Research.
The PIO Reply:
1. (a) In terms of AMD's Delegation Order No.1/2007 dated 02/04/2007 Regional Directors have been delegated with the powers of Rs.2.00 lakhs in each case and approval of Works contracts for Rs.2.00 lakh, 1.00 lakh and Rs.1.00 lakh against lowest, other then lowest and single tender respectively under Schedule II Minor Works only.
(b) No powers have been delegated under Minor works to Dy. RD of Regions.
(c) Information not available.
Grounds for the First Appeal:
Unsatisfactory reply was given to the appellant by the PIO.
Order of the First Appellate Authority (FAA):
"I have gone through your above appeal and noticed that Shri Jamuna Prasad in his RTI application dated 12/03/2011, requested for information regarding civil engineering powers to Regional Director/Dy. Regional Director and Shri G.S. Sharma as I/C of ESG Section and also the rules/criteria for re/designating a Scientific Officer as In-charge/Head of ESG/Engineering Services Section and copies of office orders."
Ground of the Second Appeal:
Unsatisfactory and incomplete information had been provided by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Jamuna Prasad on video conference from NIC-Jaipur Studio; Respondent : Mr. R. K. Purohit, PIO & Scientific Officer (H) on video conference from NIC-Hyderabad Studio;
The PIO has given certain information but is now directed to provide the following information: 1- The administrative powers of Mr. G. S. Sharma, Dy. Regional Director and Regional Director as per the records.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above to the Appellant before 15 November 2011.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 24 October 2011 (In any correspondence on this decision, mention the complete decision number.) (HA)